Unknown vs The State Of Jharkhand
2021 Latest Caselaw 1205 Jhar

Citation : 2021 Latest Caselaw 1205 Jhar
Judgement Date : 9 March, 2021

Jharkhand High Court

Unknown vs The State Of Jharkhand on 9 March, 2021

IS THE HIGH COURT OF JHARKHAND AT RANCHI

(Criminal Appellate Jurisdiction}

Criminal Appeal (DB) No. 87 of 2011

i. Pulmani Devi @ Fulmani Henrbrom, wife of Basudec Hermbror,
2. Basadea Hembran ©

 

Basa Manihi, sen of iste Barka Hembram, both
residents of Mallikdih. PO and PS Baliapur, [Nstrict-Dhanbad

a
woe ApSian

 

Versus
The State of Jharkhand . Respondent

CORAM: HON BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

RN AN

> Mrs. Vani Kumari, Amicas > My. Avsemuddin, APP

ror the Appellant Por the State

Argurents of both sides heard, Judgment is dictated in the apen Court,

Criminal Appeal (DB) No. 37 of 2011 Is allowed,

A copy of the signed Judgment shall be kept in the ariginal file,

gar' soos

(Shree Chandrashekha ro) Ssh

(Rataker Bhen gra, J}

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